M MOHAN RAO Vs. STATE OF C G

JUDGEMENT

(1.) Invoking jurisdiction of this Court under Section 407 of the Code of Criminal Procedure (for short 'the Code'), instant transfer petition, seeking transfer from the Court of Judicial Magistrate First Class, Durg to another competent jurisdictional Court, has been filed by the applicant herein, who is facing trial for the offence punishable under the provisions of Negotiable Instruments Act, 1881. Brief facts necessary for disposal of this petition are as under:--

(2.) In order to decide the instant transfer petition, it would be proper to notice under Section 407 of the Code, which reads as under:--

(3.) Section 407 of the Code provides that in order to ensure fair and impartial trial or some question of law of unusual difficulty is likely to arise; or an order under this Section is required by any provision of this Code, or will tend to the general convenience of the parties or witness, or is expedient for the ends of justice.